Section 35(2) in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
(2)All orders passed by the Tribunal shall be in English and the same shall be signed by the members of the Tribunal constituting the Bench:Provided that the routine orders, such as call for of the records, put up with records, adjourned and any other order as may be directed by the Member of the Tribunal shall be signed by the Court Master.
